Punjab-Haryana High Court
Devinder Singh And Others vs Union Of India And Others on 5 February, 2014
Bench: Jasbir Singh, G.S.Sandhawalia
In the High Court of Punjab and Haryana, at Chandigarh
Civil Writ Petition No. 13457 of 2011
Date of Decision: 5.2.2014
Devinder Singh and Others
... Petitioners
Versus
Union of India and Others
... Respondents
CORAM: Hon'ble Mr. Justice Jasbir Singh.
Hon'ble Mr. Justice G.S.Sandhawalia.
Present: Mr. Sourabh Goel, Advocate for the petitioners.
Ms. Puneeta Sethi, Senior Panel Counsel for Union of India, respondent No.1.
Mr. N.R.Dhayia, Advocate for respondent No.2.
Mr. S.K.Sharma, Advocate for respondent No.3.
Ms. Ramandeep Kaur, Advocate for Mr. A.S.Virk, Advocate for respondents No.4 and 7.
Mr. Ramesh Hooda, Advocate for respondent No.5.
Mr. Tribhuwan Singla, Advocate for respondent No.6.
Jasbir Singh, Judge For orders, see a separate detailed order of even date passed in Civil Writ Petition No. 7101 of 2013 titled as "Ms. Shruti v. Union of India and Others".
(Jasbir Singh) Judge (Harinder Singh Sidhu) Judge February 5, 2014 "DK"
Bhardwaj Deepak Kumar 2014.02.10 16:08 I attest to the accuracy and integrity of this document